- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court of Judicature of Andhra Pradesh at Hyderabad in Civil Revision Petition No.1188 of 2009, dated 26.3.2010. By the impugned order, the High Court has allowed the Revision Petition and has directed the lower Appellate Court to decide the case on merits.
(3.) We have heard learned counsel for the parties to the lis.;